PURAN CHAND Vs. BRIJ LAL

JUDGEMENT

(1.) Both the learned counsel for the appellant as well as proxy counsel for the respondent pray for an adjournment on the ground that the parties are trying to settle the matter.

(2.) The request of the learned counsel for the parties for adjournment cannot be allowed on account of the fact that this is a regular second appeal pending for the last more than 12 years without formulating any substantial question of law.

(3.) The learned counsel for the parties have failed to assist the Court in formulating any substantial question of law purported to be arising from the said regular second appeal.